Section 7(2)(b) in The Delhi Co-Operative Societies Act, 2003

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NCT Delhi - Subsection

Section 7(2)(b) in The Delhi Co-Operative Societies Act, 2003

(b)in case of a federal co-operative society of which a member is a co-operative society, by a duly authorised person on behalf of such co-operative society and where all the members of the federal co-operative society are not co-operative societies, upto one-fifths of total strength or twenty, whichever is less, of other members, by the minimum number of fifteen and where all members are co-operative societies by duly authorised persons on behalf of fifteen different co-operative societies.

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NCT Delhi - Subsection

Section 7(2)(b) in The Delhi Co-Operative Societies Act, 2003